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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(1) in The Maharashtra Water Resources Regulatory Authority Act, 2005

(1)The Government shall by general or special order issued in this behalf authorize any competent officer or officers for each River Basin Agency as Primary Dispute Resolution Officer, to resolve the disputes with regard to the issuance or delivery of water Entitlement, under the Act.